Section 31(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Subject to the provisions of Section 44, a society shall not, except with the previous sanction of the Registrar, invest and use the whole or any portion of its funds [(other than reserve or other fund created for specified purposes)] [Substituted by notification No. F-5-7-94-XV-1, dated 21-7-95.] in the purchase or lease of land or in acquisition, construction or renewal of any building or in the purchase of any machinery or mechanically propelled vehicle costing more than [the limit fixed by the Registrar from time to time] [Substituted by notification No. F-5-23-83-1-XV, dated 10-1-84, for the words 'five thousand rupees'.] that may be necessary to conduct its business. The amount of the funds so invested shall be recouped on such terms as may be determined in each case by the Registrar.
